- (1.) Learned counsel for the petitioners submits at the outset that he does not press the present petition in respect of petitioner No. 1 and may be allowed to withdraw the same with liberty to him to surrender before the trial court and seek regular bail.
(2.) Dismissed as withdrawn qua petitioner No. 1 with liberty as aforesaid.
(3.) As regards petitioner No. 2, learned counsel submits that she was declared innocent during investigation. She has been summoned now under section 319 Cr. P.C. on the basis of statement of complainant. Only role attributed to her is that she caught hold of the deceased while co-accused inflicted injuries. He submits that petitioner No. 2 is ready to surrender before the investigating agency and face trial. According to him, she also does not intend to pose a serious challenge to the order summoning her.;